Section 20(4) in The Goa, Daman and Diu School Education Act, 1984
(4)Where the management of any school has been taken over under sub-section (1), the managing committee or manager of such school, may, within three months from the date of taking over, make a representation to the Administrator, who may, after considering the said representation made by the managing committee or the manager pass such order, including an order for the restoration of the management or for the reduction of the period during which the management of such school shall remain vested in the Administrator, as he may deem fit.
